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[Cites 0, Cited by 4] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(ii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(ii)four (of which, one shall be a person belonging to Scheduled Castes or Scheduled Tribes and one shall be a person belonging to Economically Weaker Section), shall be elected by members of the village panchayat functioning therein;